DURG PAL Vs. STATE

JUDGEMENT

(1.) Present appeal has been filed by the appellant under section 374 (2) of Criminal Procedure Code, and is directed against the impugned judgment dated 23.09.2014 and order on sentence dated 26.09.2014 passed by the learned Additional Sessions Judge, Karkardooma Courts, in sessions case No. 12/13 whereby the learned Trial Court directed the appellant to undergo imprisonment for life under section 302 IPC with fine of Rs. 10,000/- and in default of payment of fine to further undergo Rigorous Imprisonment for one year.

(2.) Brief facts of the case, as noted by the learned Trial Court, are as under:

(3.) To establish the guilt of the appellant and to prove its case, prosecution examined as many as 15 witnesses.